Tamil Nadu Entertainments Tax (Third Amendment) Act, 1991*
| [Tamil Nadu Act No. 24 of 1991] | [23rd July, 1991] |
An Act further to amend the Tamil Nadu Entertainments Tax Act, 1939.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 23rd July, 1991 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 359, dated July 24th, 1991.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Entertainments Tax (Third Amendment) Act, 1991.
(2) Section 2 shall be deemed to have come into force on the 4th day of February, 1991 and section 3 shall be deemed to have come into force on the 25th day of February, 1991.
2. Amendment of.- In Schedule I to the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu X of 1939) (hereinafter referred to as the principal Act),-
(1) in Part B, under the heading "Salem district", after item 3, the following item shall be added, namely:-
"4. Kumarapalayam.";
(2) in Part C, under the heading "Salem district", item 5 "Kumarapalayam" shall be omitted.
3. In Schedule II to the principal Aat, under the heading "Chengai-Anna district" after item 28, the following item shall be added, namely:-
"29. Nandivaram-Kuduvajneheri.".